KOTTOOLI THANEERTHADA SAMRAKSHANA SAMITHY Vs. STATE OF KERALA

JUDGEMENT

(1.) HEARD learned counsel for the petitioner and learned Government Pleader.

(2.) BY this writ petition the petitioner has prayed for a writ of certiorari quashing Exhibits P4, P5 and P6. A direction was also sought for to declare that the wet land in Vengeri Village of Kozhikode Taluk especially 06.76 acres of wetland situated in Sy.Nos.74/4, 64/1 and 63/1 in Nedungattoor Desom shall not be converted or reclaimed. The further prayer made was that it may be declared that the 1st respondent is not empowered to order construction of Sewage Treatment Plant situated in the aforesaid plots.

(3.) LEARNED Government Pleader today produced a copy of the order dated 12.08.2014 issued by the Government wherein the decision taken by the Empowered Committee has been noted and the Government has granted its sanction for shifting of the Sewage Treatment Plant. In view of the subsequent facts as noted above, the claim of the petitioner has already been satisfied and we see no reason to continue the petition any further. Hence the Writ Petition is closed.